MONOWARA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The mother of the petitioner was an approved Group-D Staff at one Karbula Satas Gram High Madrasah (H.S.), District: Dakshin Dinajpur (for short, Madrasah). The mother had died-in-harness on February 07, 2013. On April 04, 2003, Annexure P-1 at page 15 to the writ petition, the petitioner applied through the Madrasah authority before the respondent no.3 seeking compassionate appointment in the died-in-harness category. The Madrasah authority by its letter dated May 6, 2013 forwarded the application of the petitioner before the respondent no.3, Annexure P-2 at page 16 to the writ petition.

(2.) The petitioner complied with all formalities. By a letter dated July 19, 2014, Annexure P-3 at page 17 to the writ petition, the Madrasah authority made a prayer before the respondent no.3 for enlistment of the name of the petitioner in the enrolment for the name of the ward of the deceased employee under died-in-harness category.

(3.) By a communication dated May 29, 2013 the respondent no.3 asked the Madrasah authority to submit a copy of the pension payment order of the deceased mother, Annexure P-4 at page 18 to the writ petition, to ascertain the income of the family for determining the financial criteria for enrolment of the name of the petitioner in died-in-harness category register.